Section 3(1) in Tamil Nadu Cotton Control Act, 1952
(1)The Government may, by notification, in respect of any area specified therein-(i)fix the variety or varieties of cotton the cultivation of which is permitted in such area; or(ii)prohibit the cultivation in such area of any variety of cotton other than any variety fixed under clause (i); or(iii)prohibit in such area the mixing of any variety of standard cotton with any other variety of standard cotton or with any prohibited variety of standard cotton fixed with any other variety of standard cotton, or (b) any prohibited variety of cotton, whether mixed with any variety of standard cotton or not.
